V. DURAISAMY Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 13th July, 2015 passed in Sessions Case No.52 of 2012 by the Additional District and Sessions Court, Namakkal are being challenged in the present Criminal Appeal.

(2.) The schema of the case of the prosecution is that prior to occurrence, the deceased has received a sum of Rs.1,35,000/- from the 2nd accused by name Duraisamy and in order to discharge the same, he sold his land, but the remaining portion of the sale consideration has not been given and in the said circumstances, on 09.08.2005, the first accused by name Selvam has told the deceased that he has not discharged principal as well as interest amount and he has given only meagre sum of Rs.600/- to the deceased. Since the first accused has stated as mentioned supra, the deceased has committed suicide. After occurrence, one Kokila, daughter of the deceased as defacto complainant has given a complaint to the Investigating Officer, viz., P.W.10 and the same has been registered in Crime No.907/2005. The complaint alleged to have been given by the defacto complainant has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer, P.W.10 has taken up investigation, examined connected witnesses and also made arrangements to conduct post mortem and accordingly, the doctor by name Muthulakshmi (P.W.5) conducted autopsy and she found the following external and internal injuries:-